protest

madras high court
Case BriefsHigh Courts

Madras High Court said that the authorities failed to consider that there are no other criminal antecedents against the petitioner and this particular crime has nothing to do with any criminal implication, as he had only exercised his fundamental right to protest by participating in the protest organized by his fellow students and it will not have any implication as to the nature of the job for which he has applied.

Case BriefsDistrict Court

    Karkardooma Court, Delhi: In a bail application moved on behalf of applicant/accused Saleem Malik @ Munna under Section 437 Code

Case BriefsSupreme Court

Supreme Court: The Division Bench of M.R. Shah B.V. Nagarathna*, JJ., cancelled the bail order of the High Court against the person

Case BriefsHigh Courts

Tripura High Court: Akil Kureshi, CJ., decided on a matter wherein the petitioners had prayed for quashing and setting aside various first

Case BriefsDistrict Court

Sessions Court: Dharmendra Rana, ASJ-02 disposed of Disha A. Ravi’s application for grant of bail. Applicant’s counsel submitted that the applicant/accused had

Case BriefsHigh Courts

Madras High Court: N. Anand Venkatesh, J., addressed a matter wherein it was alleged that hunger strike during protest will be an

Case BriefsSupreme Court

Supreme Court: The 3-Judge Bench of S.A. Bobde, CJ and A.S. Bopanna and V. Ramasubramanian, JJ., stays the implementation of farms laws

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ has refused to interfere with Allahabad

Supreme Court of The United States
Case BriefsForeign Courts

Supreme Court of The United States (SCOTUS): While deciding the instant petition for granting the writ of certiorari, wherein a question of

Case BriefsHigh Courts

Tripura High Court: Arindam Lodh, J.,  while terming the doctors as “frontline warriors”, directed the Investigating officer to conduct Test identification parade

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India protests efforts to bring material change in Pakistan occupied territories and asks Pakistan to vacate them India demarched senior Pakistan diplomat

Case BriefsHigh Courts

Bombay High Court: A Division Bench of M.G. Sewlikar and T.V. Nalawade, JJ., while allowing the present petition with respect to the

Case BriefsHigh Courts

Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., directed the State to remove from all

Hot Off The PressNews

Jamia Milia Violence | Jamia Protest | Citizenship (Amendment) Act, 2019 Sunday evening on 15-12-2019 turned out to be full of fear

Law School NewsOthers

Reported by Ankitesh Ojha

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Supreme Court: The Division Bench comprising of AK Sikri and Ashok Bhushan JJ., in an order stated that ‘there cannot be any

Case BriefsTribunals/Commissions/Regulatory Bodies

National Green Tribunal:  While directing the respondents to immediately stop all the activities of dharna, protest, agitations, assembling of people, public speeches,